Law Minister informed Lok Sabha that since November 2022, six Special Benches have been constituted by the Hon’ble Chief Justice of India which are designated as “Regular Hearing Days” and dealt with certain particular matters.

The Ministry replied to Unstarred questions that whether the Government is considering to Constitute specialized benches to deal with cases related to direct & indirect Taxation, land acquisitions, compensation including motor vehicle cases involving death or injury, arbitration, IBC & Corporate Law for their early disposal.

The Law Minister further mentioned that the Supreme Court in the past and as per its decisions, has constituted specialised benches to deal with cases engaging different subject matters.

The above mentioned benches dealt with the subject matter as follows:

  1. Death Reference Cases & Criminal Matters;
  2.  Land Acquisition and Requisition Matters;
  3.  Compensation Matters and Matters relating to Consumer Protection
  4. Indirect Tax matters and Arbitration matters
  5. Service Matters and
  6. Direct Tax Matters.

 

 

Picture Source :

 
Vishal Gupta